RONI SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Roni Sharma-petitioner has filed this criminal revision petition against State of Punjab-respondent under Section 401 Cr.P.C. challenging the impugned judgment dated 29.1.2014 passed by learned Sessions Judge, Ferozepur, vide which the appeal filed by the petitioner against the judgment of conviction and the order of sentence dated 8.7.2013 passed by learned Judicial Magistrate Ist Class, Ferozepur has been dismissed.

(2.) It is mainly stated in the petition that the judgment of conviction and the order of sentence dated 8.7.2013 passed by learned Judicial Magistrate Ist Class, Ferozepur and the judgment dated 29.1.2014 passed by the learned Sessions Judge, Ferozepur are against the law as well as facts and evidence on record and are liable to be set aside.

(3.) This Court vide order dated 8.5.2014 after hearing the learned counsel for the petitioner confirmed the conviction of the petitioner for the offences under Sections 279 and 304-A IPC and notice of motion was issued only on the quantum of sentence.